(1)The State Government may, by notification, establish a Board of Secondary Education to be called "The Board of Secondary Education, Karnataka", the composition, powers and functions of which shall be such as may be prescribed. The functions of the Board shall include,-(a)advising the State Government on the co-ordinated development of secondary education in the State; and(b)the conduct of examinations, conforming to the minimum standards as may be prescribed and the award of certificates.(2)The State Government may, by notification establish a Board of Teacher's Education to be called "The Board of Teacher's Education, Karnataka" the composition and powers of which shall be such as may be prescribed. The functions of the Board shall be to advise the State Government on the course of study, preservice and inservice training of teachers and other matters relating to teachers' education.(3)(1.) The State Government may, by notification establish a Board of Technical Education to be called "The Board of Technical Education, Karnataka", the composition and powers of which shall be such, as may be prescribed.(2)The functions of the Board shall be,-(a)to advise the State Government on or State proposed schemes for the co-ordinated development of technical education in the State at all levels;(b)to inspect the institutions periodically and ensure that the standards of the course and the institutional facilities provided are satisfactory;(c)to conduct examinations and award diplomas and certificates;(d)to establish and develop co-operative relationship with industry and commerce;(e)to perform such other functions as may be prescribed.(4)The State Government may, by notification, establish such Board other than those specified in sub-sections (1) to (3), to discharge such functions and to exercise such powers as may be prescribed.
